The KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS AS RESPECTS THE SERVICES UNDER THE KERALA STATE POLLUTION CONTROL BOARD ) ACT, 2015

THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS AS RESPECTS
THE SERVICES UNDER THE KERALA STA TE POLLUTION CONTROL  BOARD ) ACT, 2015 
 ACT  22  OF 2015
CONTENTS
Preamble.
Sections
1. Short title and commencement.
2. Definitions.
3. Functions of the Public Service Commission in  respect of the services under the  
Kerala State Pollution Control Board.
4. Power to make rules.
[Translation  in  English  of   “2015-ലെ  കേ
രള  പബ്ലി
്  സർവ്വീസ്  
മ്മീഷൻ  (കേ
രള  സംസ്ഥാന
മിനീ
രണ  നിയന്ത്രണ കേ!ാർ ഡിലെ# 
ീഴിുള്ള സർവ്വീസു 
ലെള സം!ന്ധിച്ച 
ൂടുതൽ ചുമത 
ൾ)
” ആക‍ ്റ്റ് published under the authority of the Governor.]
 ACT  22  OF 2015
THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS  AS
RESPECTS THE SERVICES UNDER THE KERALA STA TE POLLUTION 
CONTROL  BOARD ) ACT, 2015* 
An Act to provide for the exercise of certain additional functions by the Kerala Public Service  
Commission as respects the services under the Kerala State Pollution Control Board.
Preamble.— WHEREAS, it is expedient to provide for the exercise of certain additional
functions by the Kerala  Public Service Commission as respects the services under the Kerala State
Pollution Control Board;
BE it enacted in the Sixty-sixth Year of the Republic of India as follows:—
1.  Short  title  and  commencement.—This  Act  may  be  called  the  Kerala  Public  Service
Commission  (Additional  Functions as respects the  Services under  the Kerala State  Pollution
Control Board) Act, 2015.
(2) It shall come into force at once.
2. Definitions.—  In this Act, unless the context otherwise requires,—
(a) “Kerala State Pollution Control Board” means the Kerala State Pollution Control
Board constituted under section 4 of the Water (Prevention and Control of Pollution) Act, 1974
(Central Act 6 of 1974) and it shall also be deemed to be the State Board for the Prevention and
Control of Air Pollution under section 4 of the Air (Prevention and Control of Pollution) Act, 1981
(Central Act 14  of 1981);
(b) “Public Service Commission” means the  Kerala Public Service Commission;
(c) “Services” means the services under the Kerala State Pollution Control Board;
(d) “Government” means the Government of Kerala.
3. Functions of the Public Service Commission in  respect of the services under the Kerala
State Pollution Control Board. —  (1)  It shall be the duty of the Public Service Commission to
*Received  the assent  of the Governor on  the  23rd day  of December,  2015  and published  in the Kerala Gazette
Extraordinary No. 2890  dated 26th December, 2015.
prepare the select list of candidates for making appointment by direct recruitment to the posts under
the services of the Board.
(2) The Kerala State Pollution Control Board shall consult the  Public Service Commission,-
(a) on all matters relating to direct recruitment to the posts, other than the post of
Watchman and Part-time Sweeper, under the services of the  Kerala State Pollution Control Board;
(b) on the principles to be followed in making appointments by direct recruitment,
promotions and by transfer to the posts under the services of the Kerala State Pollution Control
Board and on the suitability of candidates for such appointments.
(3) It shall be the duty of the Public Service Commission to tender advice on any matter on
which their advice or instruction under sub-section (2) is sought:
Provided  that  the  Government  may  make  rules  specifying  the  matters  in  which  either
generally, or in any particular case or  in particular class of cases or in any particular circumstances,
it shall not be necessary for the Public Service Commission to be consulted.
(4) In case of any difference of opinion between the Public Service Commission and the
Kerala State Pollution Control Board on any matter, the Kerala State Pollution Control Board shall
refer the matter to the Government and the decision of the Government thereon shall be final:
Provided that the Government shall, before taking a decision against the advice of the
Public Service Commission, refer the matter to the Public Service Commission.
4. Power to make rules.— (1) The Government may, in consultation with the Public Service
Commission and the Kerala State Pollution Control Board, by notification in the Gazette, make
rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such
rules may provide for,—
(a) the procedure to be followed by the Kerala State Pollution Control
Board for consultation with the Public Service Commission;
(b) the matters in which it shall not be necessary for the Public Service
Commission to be consulted;
(c) any matter which is incidental to, or necessary for, the purpose of any
consultation with the Public Service Commission.
(3) Every rule made under this Act shall be laid, as soon as may be after it is
made, before the Legislative Assembly while it is in session for a total period of fourteen days
which may be comprised in one session or in two successive sessions and if, before the expiry of
the session in which it is so laid, or the session immediately following the Legislative Assembly
makes any modification in the rule or decides that the rule should not be made, the rule shall
thereafter have effect only in such modified form or be of no effect, as the case may be; so however
that any such modification or annulment shall be without prejudice to the validity of anything
previously done as per that rule.

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